Gadiraju.Bhaskara Raju vs Gottumukkala.Venkata Lakshmi
2022 Latest Caselaw 1014 AP

               HIGH COURT OF ANDHRA PRADESH AT AMARAVATHI
                           MAIN CASE NO.: S.A.No.321 of 2021

                                 PROCEEDING SHEET
Sl.     Date                                        ORDER                                OFFICE
No.                                                                                       NOTE

9.    24.02.2022   SRS,J
                                              I.A.No.1 of 2021

                         This interlocutory application is filed to condone
                   delay of 256 days in filing the present second appeal
                   against the judgment and decree, dated 27.03.2019 passed
                   in A.S.No.82 of 2016 on the file of learned Principal District
                   Judge, West Godavari District at Eluru.

                         Learned counsel for the respondent filed counter

opposing the petition.

Heard Sri N.A. Ramachandra Murthy, learned counsel for the petitioner/appellant and Smt. G. Padmavathi Srinivas, learned counsel representing Sri Dasaka Murali Krishna, learned counsel for the respondent.

The petitioner/appellant has explained the reasons for delay at para No.8 of the accompanying affidavit, wherein besides taking other pleas, he pleaded that due to his financial position, he could not prefer the present appeal in time.

Having regard to the facts and circumstances of the case, the delay of 256 days in preferring the second appeal stands condoned on the condition of petitioner paying Rs.1,000/- to the State Legal Services Authority, Amaravathi, within two weeks.

Accordingly this interlocutory application is ordered.

I.A.No.2 of 2021

For the reasons stated in the accompanying affidavit, filing of certified copies of judgment and decree, dated 18.07.2016 passed in O.S.No.98 of 2011 on the file of learned Senior Civil Judge, Tadepalligudem, West Godavari District, is dispensed with for the present.

Accordingly, this interlocutory application is ordered.

S.A.No.321 of 2021

Post on 10.03.2022.

______ SRS,J

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